ANIL SINGH CHANDEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As these three appeals arise out of common judgment dated 18.09.2012 passed by 7th Additional Sessions Judge, Raipur in Sessions Trial No.141/2010, they are being disposed of by this common judgment.

(2.) These appeals are directed against the judgment of conviction and order of sentence dated 18.09.2012 passed in Sessions Trial No.141/2010 by 7th Additional Sessions Judge, Raipur, whereby the appellants have been convicted under Section 364A read with Section 34 of the Indian Penal Code (for short, 'the Code') and sentenced to undergo imprisonment for life and to pay fine of Rs.1,000/- each, in default thereof to undergo additional S.I. for three months.

(3.) Conviction is impugned on the ground that without there being an iota of evidence, the trial Court has convicted and sentenced the appellants as aforementioned and thereby committed illegality.